YOGESH MAHAJAN Vs. STATE INFORMATION COMMISSION PUNJAB

JUDGEMENT

(1.) The writ petition challenges the order passed by the State Information Commission dismissing an appeal filed by the Petitioner, when the grievance of the Petitioner was that to certain information sought for from the PIO-cum-Executive Engineer, Central Works Division, there had been a demand by PIO for making a payment of Rs. 1,01,400/- towards expenses for meeting with the demand. The Petitioner's contention is that the demand is an attempt to scuttle the process of obtaining information under the Act and the tall demand has been made deliberately to prevent the Petitioner from gaining access to the information which had sought. According to him, the demand conflicts with the Punjab Right to Information Rules and particularly Rule 5(2).

(2.) The information which the Petitioner has sought for is set out in Form-A which reads as under: <FRM>JUDGEMENT_182_AIR(P&H)_2010_1.html</FRM>

(3.) The response by the PIO to the demand setting out the details of expenditure incurred for supply of required information is as under: